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State of Uttar Pradesh - Section

Section 20 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

20. No quorum necessary for an adjourned meeting [Rule 110 (6), U.P.Z.A. & L. R. Rules].

- If any meeting of Bhumi Prabandhak Samiti has been adjourned for want of quorum, no quorum shall be necessary for an adjourned meeting, but the date, time and venue thereof, shall be notified at the time or adjournment. A fresh notice of the adjourned meeting shall also be given to all the members, in the manner hereinbefore prescribed.